Vallabhaneni Venkata Lakshmaiah vs The State Of A.P.
2023 Latest Caselaw 5616 AP

Citation : 2023 Latest Caselaw 5616 AP
Judgement Date : 27 November, 2023

Andhra Pradesh High Court - Amravati

Vallabhaneni Venkata Lakshmaiah vs The State Of A.P. on 27 November, 2023

IN HIGH ari OF ANDHRA PRADESH AT AMARAVATE
MONDAY THE TWENTY SEV ENT HW DAY OF NOVEMBER
Wo THOUSAND AND TWENTY THREE

"PRESENT:
HONOURABLE SRI JUSTICE V SRINIVAS
CRININAL REVISION CASE NO: t270 OF 2009

Retwasn:
Vallabhaneni Venkata Lakshmaiah, Sfo Satyanarayana, ager' 23 years, Mik
VYardor Near indian Bank, Pedagadu. Now at Gongalamandaoam, Western
Strest, Ehuru.
Petitioner
AND
The State Rep. by the Putdic Frosecutar, High Court of Andhra Pradash.,
Hyderabad.
Respondent

Revision fled under Sections 397 and 4Q} of OPC, questioning the
Judgment in CrLA.No 8a/2007, dated 28.07.06 on the fle of the | Additional District
& Sexsians Judge, West Godavari af Eluru wherein the canvictian and sentence
passed in C.C.Na.Sa6 of 2005 dated 64.04. 2007 by the 4 Additional Judicisi
Magistrate of First Class, Eluru, Weet Godavari District was confirmed .

IA NO: 1 OF 2089 (CRL.RC.MP.No. 1738 of 2009}

Petition under Section 2@7 (1) of CPC. praying a i the
circumstances stated in the memoraridum of grounds fled in support of the petitian,
the High Court may be pleased io release the peiiioner on ball by suspending ne
aperation of the Judgment in CrLA No 86/2007, dated 28.07.08 on the fille of the
Additional District & Sessions Judge, West Gacdavari at Eluru wherein the
sonviction and sentence passed in C.C.No.§36 of S008 dated 04.04.07 by the §
Additional Judicial Magistrate of iret (lass, Eluru, West Codaval| Disticl was
confirmed, pending Msposal of the CrLR.C., Pending disposal of CRLRC 1270 af
2009, on the fle of the Hign Caurt

r

The revision coming on for hearing, upon perusing the revision and the
meiorandurn of grounds Wed in support ther aot, the order af the High Court dated
SO.07. 2008 made in CRL.RC.MEP.No. 1735 of 2009, and having observed that none
appeared for the peitioner, the Court made the following

ORDER

"Mie appeared for the petitianer.

There was no representation for the petitioner on 05.10.2023 and 20.70.2025.

Even, foday also ne reproseniation for petitioner.

in these circumstances, the ball granted fo the petitiener by this Court vide order dated 30.07.2009 In Cri. RC. MLP.Na. 1735 of 2009 is cancelled.

lasue ballable warrant to the petitioner, relurnable by 19.12.2023.

However, on execution of such bailable warrant, the petitioner shall be raisased on ball on furnishing a personal boned for a sum of Rs.10,000/- Rupees Ten Thousand onfy} with two sureties for a Eke sum each to the satisfaction of the learned {1 Additional Judicial Magistrate of First Class Ehurg, Weet Godavari District.

List the mratter on 78.72.2023."

SDS. VS. R MURTHY JOINT REGISTRAR PYRUE GOPY! ea?

SECTION OFFICER

Te, }. The Registrar (Judicial, Nigh ¢ Court of Andhra Pradesh at Amaravati & The Superintendent of Folica, Eluru istrict (BY SPEED POST) S. The | Additional Distric! & Sessions Judy se, West Godavari at KlunuBy SPEED POST} _

& The li Additonal Judicial Magistrate of First Class, Eluru, West Godavari

DisticiBY SPEED POST)

& The Superiniendent, Central Prison, Raiahmundry (BY SPEED POST)

8. Vaiabharient Vankela Lakshinaiah, So Satyanarayana, aged 33 years, Milk

Vendor Near indian Bank, Pedapacu, Now at Danualarnandanarmn, Western

Street, Ehuru, iBY RPAD}

One aed to SnS Appadhara Raddy Advocate [OPUC}

Two OCs to Public Prose Wor, High Gourt of AP FCHUT]

The Sechan Oficer, Camingl Section, High Court af Andhra Praciesh

0. One spare copy

TEN SY mk

RVR

HSH COURT

Syd

DATED STA T2023

LIST THE MATTER ON 18.42.2025

ORDER

ORDER OF WARRANT

IN HIGH COURT OF ANDHRA PRADESH AT AMARAVA MONDAY THE TWENTY SEVENTH BAY OF NQVEMB TWO THOUSAND AND TWENTY THREE SPRESENT:

THE HONGURASLE SRI JUSTICE ¥ SRINIVAS CRIMINAL REVISION CASE NO: 1270 OF 2009 Between:

Vallabhaneni Venkata Lakshmaiah, Sfo Satyanarayana, aged 34 years, Milk Vendor Near indian Sank, Pedapadu. Now at Dongalamandapam, Westam Sree, Eluru.

Petitioner AND The State .Rep. by the Public Prosecutor, High Gouri of Andhra Pradesh, Hyderabad.

Respondent

Whereas Revision filed uncer Gections 397 and 401 of Cr Pic. auestioning the dudgmant in Cri. Nn No.S&v2007, dated 23.07.09 an the fle of the | Additional Distiat & Sessions Judge, West Godavari at Eluru wherein the canviclion and Sentence passed in OC .No.536 of 2005 dated 04.04.07 by the fH Additional Judicial Magistrate of First Slass, iluru, West Godavari (istrict was corsirmec,

And Whereas the court, upon perusing the revision and the memorengun of grounds fled in support thereof, whie canceling the bail granted vide order dated

S007 2009 in CL RCM, P. No.?7a5 of 2009, directed the Reuisiry te 'a issue balable warrant to the petitioner, returnabis By TE T2.2022.

Therefore you vixZy The Sugerinie dent ¢ of Fatice, Eluru District

are hereby directed to arrest the said revision petition ner namely wc: Valabhaneni

Venkata Lakshmaiah, Sfo Satyanarayana, aged 33 years, Mi ik Vend ior Near indign Bank, Pedaradu. Now at "ongalamandapar. Western Street, Eluru., wherever he is

found and produce him bodily under safe custody and conduct before his court an 18.72.2023 at 10.30. A.M to which date ine case stands pasted,

You are further directed thal # the said revision petitioner furnishes a personal band for a sum of Rs. 10,000/- ¢ Runees Ten thousand only} with two sureties for a like sum each to the satisfaction of the i Additianal Judicial Magistrate of First.

Glass, Eluru, West Godavari District, he steal be released on bail ¢ subject fo an undertaking that he shall appear nefore this court on 18.12.2023 and shall cantinue to attend this Court unt) othenwise directed.

You are also directed to nsturn this warrant as a early as possible preferably an ate

or before 18.12.3033 to this Court with a detailed report stating the manner in which ii hae been executed, ;

Herein fall not. ee JOINT REGISTRAR

NORRIE

i. The Registrar (Judicial, High: Gaourt of Andhra Praciesh at Amaravati

&. The Superintendent of Pc huni ENs Ch BY SPEED POST)

3. The # Additional Judicial Magistrate of First Class, Eluru, West Gcdavan DistrichBY SPEED POST)

4, One spare copy

HIGH COURT

S¥iJ

SPA TRO23

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